Commissioner Of Central Gst And ... vs M/S Zuventus Healthcare Ltd
2023 Latest Caselaw 889 j&K

                                                                                    Sr. No. 10

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT JAMMU

                                                                    CEA No.70/2023
                                                                    CM Nos.2635/2023 & 2636/2023

           Commissioner of Central GST and Central                        ....Petitioner(s)/Appellant(s)
           Excise J and K Jammu
                                     Through :- Mr. Jagpaul Singh, Advocate.

                          V/s

           M/s Zuventus Healthcare Ltd.                                              ....Respondent(s)

                                    Through :-

           Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
                               HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                                     ORDER

08.05.2023

1. This appeal is similar and identical to the several other Excise Appeals

which have been considered and decided by this Court vide judgment and order

dated 23rd May 2022 wherein CEA No. 10 of 2020 was the leading case.

2. Having heard counsel for the appellant, we are of the opinion that as

no new ground is available to the appellant, the matter stands squarely covered

by the above decision.

3. Accordingly, this appeal is dismissed on the same terms and

conditions as laid down in the judgment and order dated 23 rd May, 2022 passed

in CEA No. 10/2020 and connected appeals.

                                             (Puneet Gupta)         )        (Tashi Rabstan)
           Jammu:                                Judge                           Judge
           08.05.2023
           Surinder




SURINDER KUMAR
2023.05.09 11:22
I attest to the accuracy and
integrity of this document